Section 9(2) in The Haryana Ceiling of Land Holdings Act, 1972
(2)[ Every person making a selection of the permissible area under sub-section (1) may also select land for the separate unit.Explanation. - An adult son, who owns or holds land and is living separately from his parents, shall file the declaration under sub-section (1) and make the selection of permissible area under sub-section (2) separately.] [Substituted by Haryana Act 17 of 1976.]
